T.Babu Raj, vs B.K.Agarwal,
2024 Latest Caselaw 10307 AP

Andhra Pradesh High Court - Amravati

T.Babu Raj, vs B.K.Agarwal, on 14 November, 2024

 APHC010598832005
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3397]
                           (Special Original Jurisdiction)

             THURSDAY ,THE FOURTEENTH DAY OF NOVEMBER
                  TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

          THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                            KRISHNA RAO

                        FIRST APPEAL NO: 556/2005

Between:

T.babu Raj,                                                   ...APPELLANT

                                    AND

B K Agarwal                                                 ...RESPONDENT

Counsel for the Appellant:

     1. BOMMINENI AGA REDDY

Counsel for the Respondent:

     1. VENKAT CHALLA

     2.

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last two occasions i.e., on

01.10.2024 and 12.11.2024, there was no representation on both sides and

the matter was adjourned to 14.11.2024, under the caption 'For Dismissal'.

2. Today when the matter is taken up for hearing, learned counsel

representing on behalf of the respondent is alone present. Though the matter is listed under the caption 'For Dismissal', there is no representation on behalf

of the appellant. It seems that the appellant is not inclined to prosecute the

appeal.

3. Therefore, the Appeal Suit is dismissed for non-prosecution. There shall

be no order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand

closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date.14.11.2024 CVD